M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta

1 SCC 465Reported decision1972#13160 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2020.

Judgments citing M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeal filed by the Revenue is dismissed

ITA 84/COCH/2020[2014-15]Status: DisposedITAT Cochin06 Jul 2020AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Mritunjaya Sharma, CIT-DRFor Respondent: S/Sri.Joseph Marcose, Sr.Advocate &
Section 56(2)(ii)

…respondent – Revenue made an effort to justify the reasons given by the High Court in the impugned judgment. The learned counsel also relied upon the judgment delivered by this Court in the case of M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1972) 1 SCC 465. According to him, the important question which would arise in all such cases is whether the acquisition of property for leasing and letting out all the shops and stalls would be essentially a part of business and trading operations of the assessee. According to the learned counsel appearing for the Revenue, leasing and letting out of shops and pro…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeals filed by the Revenue are dismissed

ITA 162/COCH/2017[2013-14]Status: DisposedITAT Cochin06 May 2019AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Alok MitraFor Respondent: Sri.Abraham Joseph Markose
Section 56(2)(ii)

…respondent – Revenue made an effort to justify the reasons given by the High Court in the impugned judgment. The learned counsel also relied upon the judgment delivered by this Court in the case of M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1972) 1 SCC 465. According to him, the important question which would arise in all such cases is whether the acquisition of property for leasing and letting out all the shops and stalls would be essentially a part of business and trading operations of the assessee. According to the learned counsel appearing for the Revenue, leasing and letting out of shops and pro…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeals filed by the Revenue are dismissed

ITA 161/COCH/2017[2012-13]Status: DisposedITAT Cochin06 May 2019AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Alok MitraFor Respondent: Sri.Abraham Joseph Markose
Section 56(2)(ii)

…respondent – Revenue made an effort to justify the reasons given by the High Court in the impugned judgment. The learned counsel also relied upon the judgment delivered by this Court in the case of M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1972) 1 SCC 465. According to him, the important question which would arise in all such cases is whether the acquisition of property for leasing and letting out all the shops and stalls would be essentially a part of business and trading operations of the assessee. According to the learned counsel appearing for the Revenue, leasing and letting out of shops and pro…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeals filed by the Revenue are dismissed

ITA 160/COCH/2017[2011-12]Status: DisposedITAT Cochin06 May 2019AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Alok MitraFor Respondent: Sri.Abraham Joseph Markose
Section 56(2)(ii)

…respondent – Revenue made an effort to justify the reasons given by the High Court in the impugned judgment. The learned counsel also relied upon the judgment delivered by this Court in the case of M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1972) 1 SCC 465. According to him, the important question which would arise in all such cases is whether the acquisition of property for leasing and letting out all the shops and stalls would be essentially a part of business and trading operations of the assessee. According to the learned counsel appearing for the Revenue, leasing and letting out of shops and pro…

City Centre Mall Nashik P.Ltd, Mumbai vs. DCIT 6(2) (Now Asst CIT 6(2)), Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1783/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 Sept 2016AY 2010-11

Bench: Shri B.R. Baskaran (Am) & Shri Amarjit Singh (Jm)

Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Amarjit Singh (JM) I.T.A. No. 1783/Mum/2015 (Assessment Year 2010-11) City Centre Mall Nashik ACIT 6(2) Pvt. Limited Vs. Aayakar Bhavan Room No. 62, Plot No. 8-9 M.K. Road Parekh Mahal Mumbai-400 020. Jamshetji Road Sakharam Keer Marg Mahim, Mumbai-400 016. (Appellant) (Respondent) PAN No.AACCC6422B Assessee by Shri Rajesh Athavale & Ms. Bhakti Shah Department by Ms. Radha Katyal Narang Date of Hearing 10.6.2016 Date of Pronouncement 23.9.2016 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the assessee i…

M/S Rayala Corp. Pvt Ltd vs. Assistant Commissioner of Income Tax, Che

C.A. No.-006437-006437 - 2016Supreme Court11 Aug 2016

…nt-Revenue made an effort to justify the reasons given by the High Court in the impugned judgment. The learned counsel also relied upon the judgment delivered by this Court in the case of M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1972) 1 SCC 465. According to him, the important question which would arise in all such cases is whether the acquisition of property for leasing and letting out all the shops and stalls would be essentially a part of business and trading operations of the assessee. According to the learned counsel appearing for the Revenue, Page 5 JUDGMENT 5 lea…

M/S Rayala Corp. Pvt Ltd vs. Assistant Commissioner of Income Tax, Che

C.A. No.-006437-006437 - 2016Supreme Court11 Aug 2016

…nt-Revenue made an effort to justify the reasons given by the High Court in the impugned judgment. The learned counsel also relied upon the judgment delivered by this Court in the case of M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1972) 1 SCC 465. According to him, the important question which would arise in all such cases is whether the acquisition of property for leasing and letting out all the shops and stalls would be essentially a part of business and trading operations of the assessee. According to the learned counsel appearing for the Revenue, Page 5 JUDGMENT 5 lea…

M/s. S.G. Mercantile Corpn. (P) Ltd. v. CIT, Calcutta (1 SCC 465) — Cited in 7 Judgments | BharatTax